LexThe Haryana Gauvansh Sansakrshan and Gausamvardhan Act, 2015 (20 of 2015)
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Regd. No. CHD/0093/2015–2017
Haryana Government Gazette
EXTRAORDINARY
Published by Authority
© Govt. of Haryana
CHANDIGARH, THURSDAY, NOVEMBER 19, 2015 (KARTIKA 28, 1937 SAKA)
LEGISLATIVE SUPPLEMENT
CONTENTS PAGES
PART-I ACT
THE HARYANA GAUVANSH SANRAKSHAN AND 77—80
GAUSAMVARDHAN ACT, 2015
(HARYANA ACT NO. 20 OF 2015)
PART-II ORDINANCE
NIL
PART-III DELEGATED LEGISLATION
NIL
PART-IV CORRECTION SLIPS, REPUBLICATION AND
REPLACEMENTS
NIL
Price : Rs. 5.00 (lxxiii)
HARYANA GOVT. GAZ., (EXTRA.), NOV. 19, 2015 (KRTK. 28, 1937 SAKA) 77
PART-I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 19th November, 2015
No. Leg. 27/2015.—The following Act of the Legislature of the State of Haryana received
the assent of the President of India , on the 27th October, 2015 and is hereby publ ished for general
information:-
HARYANA ACT NO. 20 OF 2015
THE HARYANA GAUVANSH SANRAKSHAN AND GAUSAMVARDHAN ACT, 2015
AN
ACT
to provide for Gauvansh Sanrakshan and Gausamvardhan and to
establish institutions to accept, keep, maintain and care the infirm,
injured, stray and uneconomic cows in the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the Sixty -sixth Year of the
Republic of India as follows:-
1. This Act may be called the Haryana Gauvansh Sanra kshan and Gausamvardhan Act,
2015.
Short title.
2. In this Act, unless the context otherwise requires,-
(a) “beef” means flesh of cow in any form including flesh of cow contained in
sealed containers and imported in the State;
(b) “beef-products” means products prepared from beef;
(c) “cow” means and includes a bull, bullock, ox, heifer or calf and a disabled,
diseased or barren cow;
(d) “competent authority” means the concerned Sub -divisional Magistrate and
includes any other officer appointed by the G overnment for exercising the
powers under this Act;
(e) “Department” means the Animal Husbandry Department of the Government;
(f) “export” means taking out of cow from the State to any other place;
(g) “Gauvansh” means cow or its progeny;
(h) “Gausamvardhan” means conservation and development of indigenous breeds
of cow;
(i) “Government” means the Government of the State of Haryana in the
administrative department;
(j) “indigenous breed” means the indigenous cow population which is recognized
as a breed by Breed Registration Committee of Indian Council of Agricultural
Research, New Delhi, from time to time;
(k) “prescribed” means prescribed by the rules made under this Act;
(l) “sanrakshan” means protection and conservation of Gauvansh;
(m) “slaughter” means killing by any method whatsoever and includes maiming
and inflicting of physical injury which in the ordinary course may cause death;
(n) “State” means the State of Haryana.
Prohibition of
cow slaughter.
3. Notwithstanding anything contained in any other law for the time being in force or
any usage or custom to the contrary, no person shall slaughter or cause to be slaughtered or offer or
cause to be offered for slaughter any cow in any place in the State:
Provided that killing of a cow in an accident or self defence shall not be considered as
slaughter under the Act.
Prohibition of
cow slaughter.
78 HARYANA GOVT. GAZ., (EXTRA.), NOV. 19, 2015 (KRTK. 28, 1937 SAKA)
Exceptions. 4. (1) Nothing contained in section 3 shall apply to the slaughter of a cow where a
certificate has been issued in the prescribed form by the Registered Veterinary Practitioner of the
department in the area for a cow,-
(a) whose suffering is such so as to render its destruction desirable; or
(b) who is suffering from any notified contagious or infectious disease; or
(c) who is subjected to experimentation in the interest of medical, veterinary
and public health research.
(2) Where it is intended to slaughter a cow for the reasons specified in sub -section
(1) above, it shall be incumbent for a person doing so to first obtain the certificate in writing as
mentioned under the said sub-section.
(3) The removal of skin and hide from dead cows, other than slaughtered cows, by
the authorised contractor shall not be construed as cow slaughter:
Provided that the authorized contractor engaged in removal or transportation of
skin and hide from the dead cows, other than slaughtered cows, shall obtain the authorization to
this effect from the competent authority.
Restriction on
export. 5. No person shall export or cause to be exported cow for the purpose of slaughter
either directly or through his agent or servant or any other person acting on his behalf in
contravention of the provisions of this Act or with the knowledge that it shall be or is likely to be
slaughtered.
Permit for export. 6. (1) Any person desiring to export cow shall apply for a permit to such officer, as
the Government may, by notification, appoint in this behalf, stating the reasons for which they
are to be exported together with the number of cows and the name of the State to which they are
proposed to be exported. He shall also file a declaration that the cows for which the permit for
export is required shall not be slaughtered and obtain permit, in such form, as ma y be prescribed.
(2) The officer appointed under sub -section (1), after satisfying himself about the
genuineness of the request of the applicant, shall grant him a permit for the export of cows
specified in the application.
(3) The fee for issuing permits shall be such, as may be prescribed.
(4) No permit for export of cows shall be issued for a State where cow slaughter is
not banned by law.
Special permit. 7. (1) The Government shall have power to issue special permits for export of cow in
case where it is of the opinion that it shall be in the public interest to do so.
(2) The fee for issuing special permits shall be such, as may be prescribed.
Prohibition of sale
of beef.
8. Notwithstanding anything contained in any other law for the time b eing in force, no
person shall directly or indirectly sell, keep, store, transport or offer for sale or cause to be sold
beef or beef products except for such medicinal purposes and in such form as may be
prescribed.
Gausamvardhan. 9. The Government sha ll make scheme, project or program for the conservation and
up-gradation of indigenous breeds of cow and provide incentives on production, processing and
marketing of milk or milk products obtained from indigenous breeds of cows.
Establishment of
institution.
10. (1) The Government, or a local authority when so directed by the Government,
shall establish an institution to accept, keep, maintain and care the infirm, injured, stray and
uneconomic cows.
(2) The Government shall provide adequate financial and technical support to such
institution.
Levy of charges of
fee.
11. The State Government, or a local authority if so authorized by the Government, may
levy such fee, as may be prescribed to accept, keep , maintain and care the infirm, injured, stray
and uneconomic cows in the institution.
Establishment of
laboratories for
testing and analysis.
12. (1) The Government shall establish laboratories for differentiation of beef from
that of the meat of other species of animals, testing and identification of various constituents of
milk and milk products and testing and differentiation of A1 and A2 milk for pr oviding
incentives for wholesome production of milk and milk products.
HARYANA GOVT. GAZ., (EXTRA.), NOV. 19, 2015 (KRTK. 28, 1937 SAKA) 79
Explanation.— For the purposes of this sub -section, A1 and A2 milk means the milk obtained
from cows having A1 and A2 genetic variant of the beta-casein milk protein respectively.
(2) The analysis report of such laboratories established under sub-section (1) shall
be used as evidence in any inquiry, trial or other proceedings under this Act.
13. (1) Whoever contravenes or attempts to contravene or abets the contravention of
the provisions of section 3 or 4 shall be guilty of an offence punishable with rigorous
imprisonment for a term which shall not be less than three years and may extend to ten years and
fine which shall not be less than thirty thousand rupees and may extend to one lac rupees. In case
of default in payment of fine, additional imprisonment, which may extend to one year, may be
imposed in lieu of the fine.
(2) Whoever contravenes or attempts to contravene or abets the contravention of
the provisions of section 5 shall be guilty of an offence punishable with rigorous imprisonment
for a term which shall not be less than three years and may extend to seven years and fine which
shall not be less than thirty thousand rupees and may extend to seventy thousand rupees. In case
of default in payment of fine, additional imprisonment which may extend to one year may be
imposed in lieu of the fine.
(3) Whoever contravenes or attempts to co ntravene or abets the contravention of
the provisions of section 8 shall be guilty of an offence punishable with rigorous imprisonment
for a term which shall not be less than three years and may extend to five years and fine which
shall not be less than th irty thousand rupees and may extend to fifty thousand rupees. In case of
default in payment of fine, additional imprisonment which may extend to one year may be
imposed in lieu of the fine.
Offences.
14. In a trial for an offence punishable under section 13, the burden of proving that the
slaughtered cow belonged to the class specified in clause (a), (b) or (c) of sub -section (1) of
section 4, shall be on the accused.
Burden of
proof.
15. Notwithstanding anything contained in the Code of Criminal Procedure, 1973
(Central Act 2 of 1974), an offence punishable under section 13 shall be cognizable and non -
bailable.
Offences to be
cognizable and
non-bailable.
16. (1) Any police officer not below the rank of Sub Inspector or any person
authorized in this behalf by the Government, with a view to secure compliance with the
provisions of this Act or for satisfying himself that the provisions of this Act have been complied,
may-
(a) enter, stop and search any vehicle used or intended to be used for the
export of cows;
(b) seize cow in respect of which he suspects that any provision of this
Act has been, is being or is about to be contravened, alongwith the
vehicle in which such cow is found, and thereafter take all measures
necessary for securing the production of the cow so seized, in a court
and for the safe custody pending such production;
( c) enter and search any premises used or intended to be used for the
slaughter of cow and seize any documents regarding activities related
to slaughter and export of cow;
(2) The provisions of section 100 of the Code of Criminal Procedure, 1973
(Central Act 2 of 1974), relating to search shall, so far as may be, apply to search and seizure
under this Act.
Power to enter,
seize etc.
17. (1) Whenever an offence punishable under this Act has been committed, any
vehicle used in the commission of such offence shall be liable to be confiscated by a police
officer not below the rank of Sub -Inspector or any person authorized in this behalf by the
Government.
(2) Where any vehicle referred to in sub -section (1) is confiscated in connection
with the commission of any offence punishable under this Act, a report about the same, without
unreasonable delay, be made by the person seizing it to the competent authority and whether or
not a prosecution is instituted for commission of such offence, the competent authority, having
jurisdiction over the area where the said vehicle was confiscated, may, if satisfied that the said
vehicle was used for commission of offence under this Act, order confiscation of the said vehicle:
Confiscation of
vehicles.
80 HARYANA GOVT. GAZ., (EXTRA.), NOV. 19, 2015 (KRTK. 28, 1937 SAKA)
Provided that before ordering confiscation of the said vehicle, a reasonable
opportunity of being heard shall be afforded to the owner of the said vehicle.
(3) Whenever any vehicle as referred to in sub -section (1) is confiscated in
connection with commission of an offence under this Act then notwithstanding anything contained
in any other law for the time being in force, no Court, Tribunal or other authority, except the
competent authority, shall have jurisdiction to make order with regard to the possession, delivery,
disposal, release of such vehicle.
(4) Where the competent authority is of the opinion that it is expedient in public
interest that the vehicle, as referred to in sub -section (1), confiscated for commission of offence
under this Act be sold by public auction, he may at any time direct it to be sold:
Provided that before giving such directions for sale of confiscated vehicle, a
reasonable opportunity of being heard shall be afforded to the owner of the said vehicle.
(5) Any person aggrieved by an order made by the competent authority under sub -
section (2) or sub -section (4) may, within a period of thirty days from the date of such order,
prefer an appeal to the Deputy Commissioner of the district concerned.
(6) Any order of confiscation made by the competent authority shall not prevent
the infliction of any punishment to which the person affected thereby is liable under this Act.
Protection of
action taken in
good faith.
18. No suit, prosecution or other legal proceedings shall lie against any officer of the
Government for anything which is in good faith done or intended to be done under this Act or the
rules made thereunder.
Power to make
rules.
19. (1) The State Government may make rules for the purposes of carrying into
effect the provisions of this Act.
(2) Without prejudice to the generality of foregoing powers, such rules may
provide for,-
(a) the conditions and the circumstances under which a cow may be
slaughtered under section 4;
(b) the manner in which disease shall be notified under clause (b) of
section 4;
(c) the manner in which permission shall be obtained under section 4;
(d) the form and contents of the certificate mentioned in sect ion 4 and the
authorities competent to grant it;
(e) the form in which the permit is to be granted and the fee in respect of
issuing such permit under sections 6 and 7;
(f) the manner in which and conditions under which beef or beef products
are to be sold under section 8;
(g) the matters relating to the establis hment, maintenance, management,
supervision and control of institution referred to in section 10;
(h) the duties of any officer or authority having jurisdiction under this Act,
the procedure to be followed by such officer or authority; and
(i) any other matter which is to be and may be prescribed.
Repeal and
savings.
20. (1) The Punjab Prohibition of Cow Slaughter Act, 1955 (Punjab Act No.15 of
1956) as applicable to the State of Haryana is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the
repealed Act and the rules made thereunder, shall be deemed to hav e been done or taken under this
Act.
(3) The Haryana Prohibition of Cow Slaughter Rules, 1972 framed under the said
Act shall be deemed to have been framed under this Act till new rules are framed under this Act.
_________
KULDIP JAIN,
Secretary to Government, Haryana,
Law and Legislative Department.
53835—L.R.—H.G.P., Chd.
(xciii)
Haryana Government Gazette
EXTRAORDINARY
Published by Authority
© Govt. of Haryana
No. 184–2019/Ext.] CHANDIGARH, THURSDAY, OCTOBER 31, 2019
(KARTIKA 9, 1941 SAKA )
LEGISLATIVE SUPPLEMENT
CONTENTS
PART - I ACTS PAGES
THE HARYANA GAUVANSH SANRAKSHAN AND GAUSAMVARDHAN
(AMENDMENT) ACT, 2019 (HARYANA ACT NO. 36 OF 2019)
249–250
PART - II ORDINANCES
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PART - III DELEGATED LEGISLATION
NIL
PART - IV CORRECTION SLIPS, REPUBLICATIONS AND REPLACEMENTS
NIL
HARYANA GOVT. GAZ. (EXTRA.), OCT. 31, 2019 (KRTK. 9, 1941 SAKA) 249
PART - I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 31st October, 2019
No. Leg.38/2019.— The following Act of the Legislature of the State of Haryana received
the assent of the Governor of Haryana on the 17th September, 2019 and is hereby published for
general information:-
HARYANA ACT NO. 36 OF 2019
THE HARYANA GAUVANSH SANRAKSHAN AND GAUSAMVARDHAN
(AMENDMENT) ACT, 2019
AN
ACT
further to amend the Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015.
Be it enacted by the Legislature of the State of Haryana in the Seventieth Year of the
Republic of India as follows:-
1. This Act may be called the Haryana Gauvansh Sanrakshan and Gausamvardhan
(Amendment) Act, 2019.
Short title.
2. In section 2 of the Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
(hereinafter called the principal Act),-
(i) for clause (a), the following clause shall be substituted, namely:-
„(a) “beef” means flesh of cow in any form including in sealed container;‟;
(ii) for clause (c), the following clause shall be substituted, namely:-
„(c) “cow” means cow and its progeny (any economic or uneconomic) including
bull, bullock, ox, heifer or calf whether disabled, diseased or barren;‟;
(iii) for clause (e), the following clause shall be substituted, namely:-
„(e) “department” means the Animal H usbandry and Dairying Department,
Haryana;
(iv) in clause (n),-
(A) for the sign “.”, existing at the end, the sign “;” shall be substituted; and
(B) after clause (n), the following clause shall be added, namely:-
„(o) “Vehicle” means a conveyance used for transportation of people,
livestock or goods, specially on land, such as two -wheeler, car, tractor
trolley, lorry, any carrier or cart.‟.
Amendment of
section 2 of
Haryana Act 20
of 2015.
3. In sub-section (1) of section 16 of the principal Act,-
(i) in clause (a), for the word “cows”, the words “cow or beef” shall be substituted;
(ii) for clause (b), the following clause shall be substituted, namely:-
“(b) seize cow or beef in respect of which he suspects that any provision of this
Act has been, is bei ng or is about to be contravened, along with the vehicle in
which such cow or beef is found, and thereafter take all measures necessary
for securing the production of the cow or beef so seized, in a court and for the
safe custody pending such production;”;
(iii) for clause (c), the following clause shall be substituted, namely:-
“(c) enter and search any premises used or intended to be used for the slaughter of
cow and seize cow or beef and collect evidence from the spot including
instruments and documents used or intended to be used regarding activities
related to slaughter and export of cow or beef.”.
Amendment of
section 16 of
Haryana Act 20
of 2015.
250 HARYANA GOVT. GAZ. (EXTRA.), OCT. 31, 2019 (KRTK. 9, 1941 SAKA)
Amendment of
section 17 of
Haryana Act 20
of 2015.
4. In section 17 of the principal Act,-
(i) in sub-section (1), for the word “confiscated”, the word “seized” shall be substituted;
(ii) for sub-section (2), the following sub-section shall be substituted, namely:-
“(2) Where any vehicle referred to in sub -section (1) is seized in connection
with the c ommission of any offence punishable under this Act, a report about the
same, without unreasonable delay, shall be made by the person seizing it to the
competent authority and whether or not a prosecution is instituted for commission of
such offence, the co mpetent authority, having jurisdiction over the area where the said
vehicle was seized, may, if satisfied that the said vehicle was used for commission of
offence under this Act, order confiscation of the said vehicle:
Provided that before ordering confi scation of the said vehicle, a reasonable
opportunity of being heard shall be afforded to the owner of the said vehicle.”.
ARADHANA SAWHNEY,
ADDITIONAL L.R. AND SPECIAL SECRETARY
TO GOVERNMENT OF HARYANA,
LAW AND LEGISLATIVE DEPARTMENT.
57446—L.R.—H.G.P., Chd.